High Courts22 Jan 2003Dismissed
Ghanshyam New Andram Parwani Vs Nandlal Nagardas Vora
Bombay High Court · (2003) 01 BOM CK 0108
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 60 of 64
High Courts22 Jan 2003
Commissioner of Income Tax Vs Badridas Gauridu (P.) Ltd.
Bombay High Court · (2004) 187 CTR 453 : (2003) 261 ITR 256 : (2004) 134 TAXMAN 376
Income Tax Act, 1961 — Section 43(5)
High Courts22 Jan 2003Allowed
Mohd. Sajjid Iqbal @ SK. Imam Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1381 : (2003) 3 MhLj 654
Bombay Police Act, 1951 — Section 56
High Courts22 Jan 2003
International Reinsurance and Insurance Consultancy Services Pvt. Ltd. Vs Jenner Fenton Slade Limited
Bombay High Court · AIR 2003 Bom 410 : (2003) 3 ALLMR 907 : (2003) 4 BomCR 638 : (2003) 3 MhLj 174
High Courts22 Jan 2003
Commissioner of Income Tax Vs S.M. Sagar
Bombay High Court · (2003) 182 CTR 54 : (2003) 261 ITR 271
Income Tax Act, 1961 — Section 37(3D)Income Tax Rules, 1962 — Rule 9A, 9A(5)
High Courts22 Jan 2003
Indian Rayon Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2003) 182 CTR 247 : (2003) 261 ITR 98 : (2003) 128 TAXMAN 739
Income Tax Act, 1961 — Section 23, 24, 25, 26, 27
High Courts22 Jan 2003
Commissioner of Income Tax Vs Motichand Construction Co. Pvt. Ltd.
Bombay High Court · (2003) 182 CTR 149 : (2003) 261 ITR 70 : (2003) 129 TAXMAN 985
High Courts22 Jan 2003
Commissioner of Income Tax Vs Amitabh Bachchan Corporation Ltd.
Bombay High Court · (2003) 182 CTR 350 : (2003) 261 ITR 45 : (2003) 261 ITR 43 : (2003) 131 TAXMAN 199
Income Tax Act, 1961 — Section 143(1)
High Courts22 Jan 2003Dismissed
Dr. Vishwanath Marutirao Gaikwad Vs Shri Dnyaneshwar Ramchandra Kotkar and Jawaharnagar Co-operative Housing Society Ltd.
Bombay High Court · (2003) 2 ALLMR 25 : (2003) 2 BomCR 463 : (2003) 2 MhLj 288 : (2003) 1 MhLj 288
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28
High Courts22 Jan 2003
Liverpool and London, Steamship Protection and Indemnity Assocn. Ltd. Vs M.T. Symphony (ex-Arabian Lady) and Others
Bombay High Court · AIR 2003 Bom 417 : (2003) 3 ALLMR 920 : (2003) 5 BomCR 319 : (2003) 4 MhLj 708
Bombay High Court (Original Side) Rules, 1980 — Rule 941Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 129Colonial Courts of Admiralty (India) Act, 1891 — Section 2
High Courts22 Jan 2003
Ramdas Pachgade Vs Police Station through Police Station Officer
Bombay High Court · (2003) 2 ALD(Cri) 51 : (2003) BomCR(Cri) 1345 : (2003) 4 MhLj 720
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts22 Jan 2003
Consultancy Services (Pvt.) Ltd. Vs Jenner Fenton Slade Limited
Bombay High Court · (2003) 01 BOM CK 0011
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts21 Jan 2003Allowed
Disha Shikshan-V-Vikas Kendra and Another Vs Maharashtra University of Health Sciences and Others
Bombay High Court · (2003) 2 ALLMR 32 : (2003) 3 BomCR 598 : (2003) 3 MhLj 748
Maharashtra University of Health Sciences Act, 1998 — Section 64, 68
High Courts21 Jan 2003
Prabhakar Bairam Vs Madhukar Mahadeo Bairam and Another
Bombay High Court · (2003) 4 ALLMR 237 : (2003) 5 BomCR 731 : (2003) 3 MhLj 213
Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5
High Courts21 Jan 2003
Shiva Suitings Ltd. and Dilip Sanghai of Mumbai Indian Inhabitant, Director Vs Union of India (UOI), Appellate Authority Industrial and Financial Reconstruction, Board for Industrial and Financial Reconstruction and Registrar, Board for Industrial and Financial Reconstruction
Bombay High Court · (2003) 2 ALLMR 72 : (2003) 2 BC 375 : (2003) 3 BomCR 593 : (2005) 124 CompCas 849
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 19Industries (Development and Regulation) Act, 1951 — Section 3Sick Industrial Companies (Special Provisions) Amendment Act, 1993 — Section 15, 3, 3(1)
High Courts21 Jan 2003Dismissed
Shri Abdul Sathar Vs Union of India (UOI) and The Joint Secretary to the Govt. of India, Ministry of Finance, Department of Revenue
Bombay High Court · (2003) 2 ALLMR 90 : (2003) 4 BomCR 428 : (2003) 90 ECC 85 : (2003) 110 ECR 666 : (2003) 156 ELT 832 : (2003) 3 MhLj 142
Customs Act, 1962 — Section 108, 112, 122, 128, 129A
High Courts21 Jan 2003
Shri Kashinath Laxman Waghmare, Shri Tulshiram Laxman Waghmare (since deceased), Shri Gangaram Laxman Waghmare, Shri Dhondu Laxman Waghmare, Shri Popat Ramchandra Waghmare (since deceased), Shri Shankar Ramchandra Waghmare (since deceased), Smt. Chandrabhagabai Rambhau Kadale, Smt. Sundrabai Dagadu Paranerkar, Smt. Radhabai Sagaji Nimbalkar and Smt. Ramabai Sitaram Gavit Vs Shri Ganpat Tukaram Kashmire (deceased by his heirs Smt. Gangubai Ganpat Kashmire, Shri Baburao Ganpat Kashmire, Shri Madhukar Ganpat Kashmire, Shri Shivnath Ganpat Kashmire, Shri Jagannath Ganpat Kashmire, Shri Pandharinath Ganpat Kashmire and Sou. Jankabai Tukaram Maule through their General Mukhtyar Shri Baburao Ganpat Kashmire), Shri Pandurang Tukaram Kashmire (since deceased by his heirs and legal representatives namely Shri Sadashiv Pandurang Kashmire, Shri Bhaskar Pandurang Kashmire and Shri Kisan Pandurang Kashmire), Shri Tulshiram Laxman Waghmare (since deceased by his heirs and legal representatives namely Smt. Kamalabai Tulshiram Waghmare), Shri Popat Ramchandra Waghmare (since deceased by his heirs and legal representatives namely Smt. Latabai Popat Waghmare, Shri Hemant Popat Waghmare and Shri Sanju Popat Waghmare), Shri Shankar Ramchandra Waghmare (since deceased by his heirs and legal representatives namely Smt. Kamlabai Shankar Waghmare, Padmakar Shankar Waghmare and Shri Mahesh Shankar Waghmare) and Shri S.T. Mane, President, Maharashtra Revenue Tribunal
Bombay High Court · (2003) 2 ALLMR 233 : (2003) 4 BomCR 431 : (2003) 3 MhLj 229
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 40, 70, 76
High Courts21 Jan 2003
Anthony Jose Nazareth Rodrigues Vs Panaji Municipal Council and Others
Bombay High Court · (2003) 4 BomCR 630
Goa, Daman and Diu Municipalities Act, 1968 — Section 259, 260, 262, 265, 307Goa, Daman and Diu Prevention of Food Adulteration Rules, 1982 — Rule 5(4)
High Courts21 Jan 2003
Nazirkhan Mohammed Pathan Vs Damodhar Patre and Others
Bombay High Court · (2003) 105 BOMLR 127
Registration Act, 1908 — Section 30Transfer of Property Act, 1882 — Section 122, 123, 3, 52
High Courts20 Jan 2003Allowed
Rajendra Naraje and Others Vs Vinodkumar Agrawal and Another
Bombay High Court · (2003) 2 ACC 631 : (2004) ACJ 1711 : (2003) 2 ALLMR 654 : (2003) 5 BomCR 347 : (2003) 3 MhLj 289
Maharashtra Motor Vehicles Rules, 1989 — Rule 254(7)